Section 17(3) in Puducherry Buildings (Lease and Rent Control) Act, 1969
(3)If the tenant satisfied the Controller that the amenities were cut off or withheld or caused to be cut off or withheld [...] [Amended by Act No.8 of 1980 which came into force w.e.f 30.07.1980.] the Controller may pass an interim order, directing the landlord to restore the amenities immediately, pending the enquiry referred to in sub-section (4).[Provided that if the amenities are not restored within seven days from the date of the interim order, the Controller may permit the tenant to restore the amenities at his own cost and recover the cost of the expense incurred by the tenant in respect of restoration of such amenities from the rent payable to the landlord in such monthly instalments as may be specified by the Controller] [Amended by Act No.8 of 1980 which came into force w.e.f 30.07.1980.].Explanation. - An interim order may be passed under this sub-section without giving notice to the landlord.
